RAHUL SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Present application has been filed for suspension of sentence passed vide judgment dtd. 27/9/2023 and order of sentence dtd. 29/9/2023 in Sessions Trial No.34 of 2020, titled State of HP Vs. Rahul Sharma and Anr., whereby the applicants/appellants have been ordered to undergo rigorous imprisonment for seven years and to pay a fine of ?50,000/- for commission of offences punishable under Sec. 21(b) of the NDPS Act and in default of payment of fine, to further undergo rigorous imprisonment for one year.

(2.) Heard counsel for the parties and perused the record.

(3.) While considering an application for suspension of sentence the parameters as laid down by the Apex Court in Omprakash Sahni Vs. Jai Shankar Chaudhary and Anr. Etc. in Criminal Appeal Nos.1331-1332 of 2023 need to be kept in mind. The relevant extract whereof reads as under: